Section 8(5) in Gujarat Irrigation and Drainage Rules, 2014
(5)When an application is made by a person other than the occupant or superior holder, the Canal Officer may refuse to sanction such application unless the consent of the occupant or superior holder has been obtained by the applicant. If the consent of any other person having an interest in the land as mortgage or otherwise appears to the Canal Officer to be necessary to ensure that all obligation, arising out of the sanction, of such application will be carried out he may require such consent also to be obtained by the applicant.
